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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Andhra Pradesh - Subsection

Section 55(2) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(2)All amounts which the manager is entitled to collect under sub-section (1) shall be a first charge upon the land in respect of which such amounts are payable.